SUSHIL KUMAR Vs. RAMESH KUMAR AND ORS.

JUDGEMENT

(1.) THE present appeal arises out of the award of compensation passed by the Learned Motor Accident Claim Tribunal on 31.7.2002 for enhancement of compensation. The learned Tribunal awarded a total amount of Rs. 1,78,000/ - with an interest @ 9% PA for the injuries caused to the claimant appellant in the motor accident, after attributing contributory negligence upon the petitioner to the extent of 25%.

(2.) THE brief conspectus of facts is as under:

(3.) A claim petition was filed on 19.1.96 and an award was made on 31.7.2002. Aggrieved with the said award enhancement is claimed by way of the present appeal.